Section 58 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
58. Openness and transparency.
(1)All the Children's Homes shall be open to visitors with the permission of the Superintendent/Project Manager, particularly the representatives of local self-Government, voluntary organisations, social workers, researchers, medicos, academicians, prominent personalities, media and any other person, as the Superintendent/Project Manager considers appropriate keeping in view the security welfare and the interest of the child. The Superintendent of the Home shall encourage active involvement of local community in improving the conditions in the Homes, if the members of the community want to serve the institutions or want to contribute through their expertise.(2)The Superintendent/Project Manager shall maintain a visitors' book. The remarks of the visitors shall be considered by the Advisory Inspecting Authority.(3)While visiting an institution, the visitors will not say or do anything that undermines the authority of the Superintendent/Project Manager or is in contravention of law or rules or impinges on the human dignity of child.(4)The visitors may be allowed to visit observation homes and special homes also with the permission of the competent authority.
